Section 49(2) in U.P. Consolidation of Holdings Rules, 1954
(2)Separate files shall be opened for each case in which objections are received under Section 20 of the Act. The file of each case shall deal with one set of parties. All the objections shall be entered in a Misilband Register in C.H. Form 6 in the office of the Consolidation Officer. Extracts in respect of which no objections are received shall remain on the common village file to which a proper index showing the details of the extracts shall be attached.
